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[Cites 0, Cited by 1] [Section 28] [Entire Act]

State of Karnataka - Subsection

Section 28(2) in Karnataka Land Revenue Act, 1964

(2)Any person summoned under sub-section (1) shall be bound to attend either in person or by an authorised agent as directed in the summons:Provided that exemptions under sections 132 and 133 of the Code of Civil Procedure, 1908, shall be applicable to requisitions for attendance under this section.